Arvind Kumar Mishra, J. - (1.) Heard learned counsel for the applicant and the learned A.G.A. for the State.
(2.) By means of the instant application, the applicant has prayed for quashing the order dated 17.1.2018 passed by the Additional Sessions Judge-II, Gautam Budh Nagar in S.T.No. 473 of 2015 (State Vs. Mangey and others) arising out of case crime no. 122 of 2015 under sections 302 and 201 I.P.C. Police Station Phase-II Noida, district Gautam Budh Nagar, whereby the application moved by the applicant for conditional release in police custody for executing a sale deed of land before the concerned Registrar, has been rejected.
(3.) The applicant moved an application for granting bail on parole under the police custody for executing sale deed of the property owned by him in order to meet out the expenses of livelihood of family members of the applicant. This application has been rejected vide impugned order dated 17.1.2018. Hence, this application.;